RAM KARAN Vs. GYARSI

JUDGEMENT

(1.) Special leave granted.

(2.) We have heard counsel for the parties.

(3.) The Respondent filed an application for grant of maintenance under Section 125, Code of Criminal Procedure for herself and for her child. The trial court awarded by way of maintenance Rs. 350 per month for the child but refused to grant any maintenance to the Respondent on the finding that for no justifiable reason she had separated from the Appellant. It has further recorded a finding that the father of the Respondent was demanding a sum of Rs. 30,000 for sending her to the house of the Appellant.